Section 14 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
14. Increase of rent in certain cases.
(1)Where the amount of taxes and cesses payable by the landlord in respect of a building to a local authority is enhanced or is levied for the first time after the fixation of the fair rent under section 12, the landlord shall be entitled to claim half of such excess or levy from the tenant in addition to the fair rent fixed:Provided that such excess shall not be recoverable in so far as it has resulted from an increase of rent in respect of the building.(2)Any dispute between the landlord and the tenant in regard to any increase claimed under sub-section (1) shall be decided by the Rent Tribunal.
